Delhi High Court - Orders
Infogain India Private Limited vs Deputy Commissioner Of Income Tax, ... on 16 March, 2026
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15913/2025 CM APPL. 74581/2025
INFOGAIN INDIA PRIVATE LIMITED
.....Petitioner
Through: Ms. Ananya Kapoor, Adv.
versus
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 10(1),
DELHI & ANR.
.....Respondent
Through: Mr. Shlok Chandra SSC, Ms Naincy
Jain, Ms Madhavi Shukla JSCs and
Mr. Udit Dad, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 16.03.2026
1. Mr. Shlok Chandra, learned Senior Standing Counsel for the respondent submitted that due to backlog and pressure of time barring assessments, requisite exercise for refund of the due amount could not be made.
2. He assures that the paper refund or in other words refund in physical form (cheque etc.) along with applicable interest under Section 244 and 244A of the Income Tax Act, 1961 shall be made within three weeks.
3. The writ petition stands disposed of by directing the respondents to pay the amount due along with applicable statutory interest latest by 15.04.2026.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/03/2026 at 21:33:44
4. In case the needful is not done, the petitioner shall be free to move application for revival of the writ petition so also to file a contempt petition.
5. All pending applications are disposed of.
DINESH MEHTA, J VINOD KUMAR, J MARCH 16, 2026/dd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/03/2026 at 21:33:44